(3)A non-occupancy tenant and an under-raiyat shall not without his landlord's consent, cut down or appropriate any 'valuable tree' standing or grown on his land.Explanation. - A 'valuable tree' means a tree valuable for the timber or fruits which may be specified as such in a notification made in this behalf by the Local Government either generally or for any local area :Provided that no such notification shall be issued under this section unless it is previously published in the area or part thereof in the prescribed manner.
